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Bombay High Court

Ajay Shrikrishan Jindal vs Sanjay Shrikrishan Jindal And Ors on 22 November, 2021

Author: N. J. Jamadar

Bench: N. J. Jamadar

                                                        33-ia1900-2021 in s129-2021+.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION

                   INTERIM APPLICATION (L) NO. 26220 OF 2021
                                      IN
                             SUIT NO. 129 OF 2021


 Sanjay Shrikrishan Jindal
                                                                   ...Applicant
 IN THE MATTER BETWEEN :-

 Sanjay Shrikrishan Jindal                                            ...Plaintiff
      Versus
 Shrikrishan Parmeshwaridas Jinda & Ors.                          ...Defendant

                     INTERIM APPLICATION NO. 1900 OF 2021
                                      IN
                             SUIT NO. 129 OF 2021

 Ajay Shrikrishan Jindal                                           ...Applicant
 IN THE MATTER BETWEEN :-

 Sanjay Shrikrishan Jindal                                            ...Plaintiff
      Versus
 Shrikrishan Parmeshwaridas Jinda & Ors.                          ...Defendant

Mr. Dinyar Madon, Senior Advocate, Mr. Cyrus Ardeshir (Counsel)
and Mr. Atul Data (Counsel), Ms. Sharanya Mahimtura i/by
Mahimtura & Co. for the Applicant/Plaintiff.
Mr. Durgaprasad Poojari i/by PDS Legal for Defendant No.12.
Mr. Kunal Bhanage for Defendant No.15.
Mr. Rohan Cama, Ms. Ayushi Anandpara, Chirag Kamdar, Sachi
Udeshi & Aryan Srivastava i/by Wadia Ghandy & Co. for Defendant
Nos. 7 to 11 and Defendant Nos. 16.
Mr. Janak Dwarkadas, Senior Advocate, with Ms. Fereshte Sethna
a/w Mr. Aniket Nimbalkar and Ms. Aboli Mandlik, i/by DMD,
Advocates for Defendant Nos. 3 in both Interim Application.



Sajakali Jamadar                                                                      ...1




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                                                               33-ia1900-2021 in s129-2021+.doc




                                    CORAM :   N. J. JAMADAR, J.
                                    DATE :    22nd NOVEMBER, 2021

P.C.:

1. Heard the learned counsel for the parties.

2. Mr. Dwarkadas, learned Senior Counsel for defendant No.3 seeks time to file an affidavit-in-reply to the interim application (L) No.26220 of 2021.

Let the affidavit-in-reply be filed within a period of one week and its copy served on the applicants-plaintiffs.

3. Mr. Madon, the learned Senior Counsel for the applicant- plaintiff seeks time to file affidavit-in-rejoinder, if needed.

Let the affidavit-in-rejoinder be filed within a week thereafter.

4. List on 6th December, 2021.

INTERIM APPLICATION NO. 1900 OF 2021 The learned counsel for the plaintiff has tendered the affidavit-in-rejoinder to the affidavit of defendant No.12.

The affidavit-in-rejoinder is taken on record.





                                                  (N. J. JAMADAR, J.)


Sajakali Jamadar                                                                            ...2




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